Allahabad High Court
Smt Nema And 11 Others vs State Of U.P. And 4 Others on 18 November, 2025
Author: Yogendra Kumar Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:205443
HIGH COURT OF JUDICATURE AT ALLAHABAD
WRIT - C No. - 40381 of 2025
Smt Nema And 11 Others
.....Petitioner(s)
Versus
State Of U.P. And 4 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Hari Ram, Rajesh Kumar Srivastava
Counsel for Respondent(s)
:
C.S.C., Pradeep Singh
Court No. - 6
HON'BLE DR. YOGENDRA KUMAR SRIVASTAVA, J.
Heard Sri Hari Ram, learned counsel for the petitioners, Sri Shashi Kant Kushwaha, learned Standing Counsel appearing for the State-respondents and Sri Pradeep Singh, learned counsel for the respondent-Gram Sabha.
The present petition has been filed seeking to assail the order dated 19.04.2025 passed by respondent no.3 in Case No.207 of 2025 (Daya Ram Vs. State of UP), and the subsequent order dated 26.08.2025 passed in Appeal No.803 of 2025 (Daya Ram and others Vs. State of UP), under Section 38(4) of the UP Revenue Code, 2006.
Counsel for the petitioners after making submission to some extent has not disputed that the order passed in appeal would be subject to a further statutory legal remedy.
Learned counsel, therefore, states that he does not wish to press the petition and that the petitioners would take recourse to the statutory legal remedy.
The petition stands disposed of accordingly.
Office to return certified copies of the orders to the counsel for the petitioners after retaining photostat copies thereof.
(Dr. Yogendra Kumar Srivastava,J.) November 18, 2025/Shahroz